SANJIV KALIA Vs. S C GARG AND ORS

JUDGEMENT

(1.) HEARD counsel for the petitioner.

(2.) NOTICE be issued to the respondents, returnable on 06.09.2013 subject to the petitioner paying a sum of Rs.10,000/ - to respondent No.1, by way of demand draft, to meet the litigation expenses.

(3.) BOTH the respondents are further directed to file Reply, if any, on the application for condonation of delay.